T YEDUKONDALU Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Petitioner assails the action of the Sub-Registrar of Stamps and Assurances, Shameerpet, Ranga Reddy District, the third Respondent, in not entertaining documents for registration in respect of his land in Survey No. 956 of Jawahar Nagar Village and Gram Panchayat, Shameerpet Mandal, Ranga Reddy District.

(2.) It is the case of the Petitioner that he purchased an extent of Ac.5.00 cents in Survey No. 956 of Jawahar Nagar Village in the year 2007. Being desirous of selling the said land, the Petitioner approached the registration authorities but was informed that registration of documents in respect of the said land was prohibited. It is his case that his land is neither Government land nor assigned land and that prohibition in respect of registration could not be applied to it. Hence, the present writ petition.

(3.) The Sub-Registrar, Shameerpet, the third Respondent, stated in her counter that the Petitioner had applied for information as to the market value of the land in Survey No. 956 of Jawahar Nagar Village and that her office had informed him that the subject land was Government land and therefore no value exists in respect thereof in the basic value register. She further stated that the District Collector, Ranga Reddy, under letter dated 08.07.2008 furnished the District Registrar, Ranga Reddy, the second Respondent, with a list of Government lands. As per this list, Survey No. 956 was notified as Government land. Reliance was placed upon G.O. Ms. No. 786, Revenue (Registration-I) Department, dated 09.11.1999, a notification issued under the old Section 22A of the Registration Act, 1908 (for brevity, 'the Act of 1908'). According to the Sub-Registrar, Shameerpet, notwithstanding the substitution of Section 22A of the Act of 1908 under Act No. 19 of 2007, the notifications issued under the erstwhile provision would still continue to operate. She concluded by stating that the Petitioner had not presented his document for registration and therefore no cause arose for filing the present writ petition.